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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The West Bengal Relief of Rural Indebtedness Act, 1975

(2)Subject to the provisions contained in sub-section (1), in every other case in which an order is made under section 5, the debtor shall repay the debt, with interest, if any in such number of instalments covering, a period not exceeding seven years as may be mentioned in the order.